Rinku S/O Jagdish vs State Of Rajasthan (2024:Rj-Jp:20632)
2024 Latest Caselaw 3450 Raj/2

Rajasthan High Court

Rinku S/O Jagdish vs State Of Rajasthan (2024:Rj-Jp:20632) on 2 May, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

                                   [2024:RJ-JP:20632]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Bail Application No.
                                                                4880/2024

                                   Rinku S/o Jagdish, R/o Bajariya, Dholpur, Police
                                   Station Nihalganj, District Dholpur. (At Present
                                   Accused Petitioner Is Confined In District Jail,
                                   District Dholpur).
                                                                                             ----Petitioner
                                                                    Versus
                                   State Of Rajasthan, Through PP
                                                                                         ----Respondent

For Petitioner(s) : Mr. Anurodh Chaturvedi, Adv. For : Mr. Babu Lal Nasuna, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

02/05/2024

Learned counsel for the petitioner prays for

withdrawal of this criminal misc. bail application with

liberty to file afresh after filing of the charge-sheet.

In view of the above, the criminal misc. bail

application is dismissed as withdrawn with liberty as

prayed for.

(UMA SHANKER VYAS),J

YOGESH KUMAR /11

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